Kerala High Court
Anil Kumar.K vs State Of Kerala on 30 September, 2014
Author: A. Hariprasad
Bench: A.Hariprasad
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
TUESDAY, THE 30TH DAY OF SEPTEMBER 2014/8TH ASWINA, 1936
Bail Appl..No. 6561 of 2014 ()
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(CRIME NO. NOT KNOWN OF ERNAKULAM TOWN SOUTH POLICE STATION,
ERNAKULAM)
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PETITIONER/ACCUSED :
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ANIL KUMAR.K., AGED 46 YEARS,
S/O.KRISHNAN NAIR, 'AISWARYA', VAZHICHAL EAST,
KORATTY P.O, THRISSUR DISTRICT- 680 308.
BY ADV. SRI.M.S.BREEZ
RESPONDENT(S):
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1. STATE OF KERALA,
REP. BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
2. STATION HOUSE OFFICER,
ERNAKULAM TOWN SOUTH POLICE STATION,
ERNAKULAM -682 018.
BY PUBLIC PROSECUTOR SMT. T.Y.LALIZA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 30-09-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
A. HARIPRASAD, J.
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Bail Appl. No.6561 of 2014
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Dated this the 30th day of September 2014
O R D E R
Application for bail under Sec.438 of Cr.P.C
2. Petitioner is the accused in Crime No.1248 of 2014 of the Ernakulam Town South Police station. He is involved in offences punishable under Secs.406 and 408 IPC.
3. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
4. Learned counsel for the petitioner submitted that the petitioner was working in a company by name 'Flomic Freight Services Pvt. Ltd' earlier and at present, he is working in a company by name 'Lords Logistics'. It is alleged that while working in the earlier company, he misappropriated amounts to the tune of Rs. 3 Lakhs. It is submitted that the entire allegations against the petitioner are false. He had no occasion to deal with the money belonging to the earlier company. It is also submitted that he was thoroughly questioned by the Bail Appl. No.6561 of 2014 2 Police in connection with this complaint.
5. Considering the nature of allegations and the offences alleged, the following directions are issued.
1. The petitioner shall surrender before the investigating officer within a period of 7 days from today and submit himself for interrogation. Thereafter, he shall be released by the investigating officer on bail in Crime No.1248 of 2014 of the Ernakulam Town South Police station on his executing bond for Rs.25,000/- (Rupees twenty five thousand only) with two solvent sureties for the like sum to the satisfaction of the Investigating officer.
2. The petitioner shall appear before the investigating officer as and when directed for interrogation.
Bail application is disposed of as above.
Sd/-
A. HARIPRASAD
JUDGE
/ True Copy /
NS P.A. To Judge